Kerala High Court
Kabeer Mankarathodi vs The Malappuram Municipality on 13 August, 2009
Author: S.S.Satheesachandran
Bench: S.S.Satheesachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 20479 of 2009(D)
1. KABEER MANKARATHODI,
... Petitioner
Vs
1. THE MALAPPURAM MUNICIPALITY,
... Respondent
For Petitioner :SRI.BABU S. NAIR
For Respondent :SRI.N.ABDUL MAJEED,SC,MALAPPURAM MUNCIP
The Hon'ble MR. Justice S.S.SATHEESACHANDRAN
Dated :13/08/2009
O R D E R
THOTTATHIL B. RADHAKRISHNAN, J.
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W.P.(C).No.20479 of 2009-D
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Dated this the 13th day of August, 2009.
JUDGMENT
The issue raised in this writ petition is covered against the Municipality as per the decision of this Court in Nasar v. Malappuram Municipality, 2009(3) KLT 92. Accordingly, this writ petition is allowed quashing the impugned order, Ext.P1 and it is directed that the application of the petitioner for building permit will be considered and orders issued applying the law as it prevailed on the date of respective application and without reference to the existence of any Town Planning Scheme.
THOTTATHIL B. RADHAKRISHNAN, JUDGE.
Sha/280809